ATUL KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE relief claimed in this petition is to direct the respondents to repair/maintain the Sports Complex with high standard, keeping in view the sports activities organized thereat and to provide best facilities with sufficient number of coaches, who can train the children according to international standards of the games.

(3.) WE also place on record that since the favourable feasibility report for construction of two halls to provide sports facilities to the children in the locality has already been prepared, the Appropriate Authority may take suitable decision in that context and take that decision to its logical end. The assurance given by the Director in the reply-affidavit, already placed on record, is accepted.